K SANTHANAM Vs. S KAVITHA

JUDGEMENT

(1.) The civil revision petition arises out of an order passed by the Trial Court allowing an application permitting the sub agents appointed by the power agent of the Plaintiff to conduct the proceedings on behalf of the Plaintiff.

(2.) Heard Mr. G.R. Swaminathan, learned Counsel for the Petitioner and Mr. Kadarkarai, learned Counsel for the Respondents.

(3.) A suit in O.S. No. 48 of 2005 was filed on the file of the Principal District Court, Dindigul on behalf of one Ms. Kavitha represented by her power of attorney agents Mr. P. Chinniah and Mr. C. Duraisamy. The Petitioner in the civil revision petition is the sole Defendant in the suit. The suit is for recovery of a sum of Rs. 7,68,800/- together with interest at 2% per month on the principal amount of Rs. 4 lakhs, said to have been borrowed by the Petitioner herein (Defendant) and also for a decree for sale of the mortgaged properties, if there was a failure, to pay the decree debt.